Section 141(13) in The Orissa Co-operative Societies Rules, 1965
(13)(i)Any deficiency of the price which may happen on the re-sale held under Sub-rule (7) or (10) by reason of purchaser's default and all expenses attending such re-sale shall be certified by the Sale Officer to the Principal Officer and shall, at the instance of either the Bank or the debtor, be recoverable from the defaulting purchaser under the provision of Section 103.(ii)The Bank is not bound to proceed against the defaulting purchaser and it may recover the amount by proceeding against the defaulter.(iii)Where the property on the second sale, fetches a higher price than at the first sale, the defaulting purchaser at the first sale shall have no claim to the difference or increase.
